Citation : 2023 Latest Caselaw 6442 Bom
Judgement Date : 6 July, 2023
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29appr113.23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION [APPR] NO. 113 OF 2023 IN
CRIMINAL REVISION APPLICATION [STAMP] NO.2975 OF 2023
(Rahul s/o Bhimrao Gawai .vs. Sau. Jaya w/o Rahul Gawai and another)
Office Notes, Office Memoranda of Court's or Judge's orders
Coram, Appearances, court's orders or
directions and Registrar's orders
Ms. Deepali Sapkal, Advocate for Applicant,
Mr. S.K. Patil, Advocate for Respondents.
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CORAM : G.A. SANAP, J.
DATE : JULY 06, 2023.
. This is an application for condonation of delay of
632 days in filing revision application against the judgment and order dated 15.4.2019 passed by the learned Judicial Magistrate, First Class, Court No.1, Daryapur, District- Amravati.
2. The learned advocate for the respondent submits that he has no objection for condonation of delay.
3. I have gone through the application. The grounds and the reasons are sufficient to satisfy the court about the bona-fides of the applicant. Accordingly, the application is allowed. The delay of 632 days caused in filing the revision
29appr113.23.odt
against the order dated 15.4.2019 by the learned Judicial Magistrate, First Class, Court No.1, Daryapur is condoned.
4. Main Criminal Revision Application be registered. The application stands disposed of.
(G.A. SANAP, J.) Gulande
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